State Of U.P. vs Murali And Others
2017 Latest Caselaw 4197 ALL

Citation : 2017 Latest Caselaw 4197 ALL
Judgement Date : 11 September, 2017

Allahabad High Court

State Of U.P. vs Murali And Others on 11 September, 2017

Bench: Arvind Kumar Tripathi, Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- U/S 482/378/407 No. - 1230 of 2006
 

 
Applicant :- State Of U.P.
 
Opposite Party :- Murali And Others
 
Counsel for Applicant :- E. Hussain
 

 
Hon'ble Arvind Kumar Tripathi,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard learned counsel for the parties and perused the record.

The present appeal has been preferred against the judgment and order dated 30.11.2005 passed by the Addl Sessions Judge, Faizabad in S.T.No.283 of2002 acquitting the accused-respondents for the charges punishable under section 364 IPC

Since no step has been taken to serve upon the accused-respondents in compliance of this court's order, the application for condonation of delay is hereby rejected.

Since the application for condonation of delay has been rejected, the application seeking leave to appeal is accordingly rejected and consequently, the appeal is also dismissed. .

Order Date :- 11.9.2017